MORESHWAR VAMAN PATWARDHAN Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) By this Writ Petition under Article 226 of the Constitution of India, the petitioner challenges the order dated 16th January, 2001 passed by the Special Judge under Prevention of Corruption Act on Miscellaneous Application No.157 of 2001 in Special Case No.13 of 1996.

(2.) In other words, the petitioner prays that he must be discharged from this Special Case.

(3.) It is not in dispute that the application for discharge, preferred on 23rd April, 2001 is for discharge of the petitioner/accused No.1 from Special Case No.13 of 1996.